Om Shankar Soni Vs The State Of Madhya Pradesh And Others
.... ed by a court of law whereas in the departmental enquiry, penalty can be imposed on the delinquent on a finding recorded on the basis of “preponderance of probability”. Acquittal by the court of competent jurisdiction in a judicial proceeding does not ipso facto absolve the delinquent from the l ...
Madhya Pradesh High Court (Jabalpur Bench)
Ramkuwar Bai And Others Vs Nandkishore And Others
.... ispossession, even with the best of title. In Krishna Ram Mahale v. Shobha Venkat Rao [(1989) 4 SCC 131] it was held that where a person is in settled possession of property, even on the assumption that he had no right to remain on the property, he cannot be dispossessed by the owner of the prop ...
Madhya Pradesh High Court (Indore Bench)
Shabbir Bhai Palanpurwala And Others Vs The State Of Madhya Pradesh And Others
.... the Supreme Court in the case of Paramjeet Kaur Vs. State of Uttarakhand reported as 2013(11) SCC 673 paras 12 and 13 to submit that High Court is required to see whether a dispute is of civil nature, and has been given a cloak of criminal offence. Submissions of the Respondents Nos.2 ...
Madhya Pradesh High Court (Indore Bench)
Krishi Upaj Mandi Samiti Pichhore & Ors Vs Mukesh Kumar Bhatt
.... unjab and Ors. (1991) 1 SCC 189 and a substantial compliance would be enough.” 13. However in the case of Raj Kumar (supra) two judge Bench of the Apex Court held in para 34 to 39 in following manner: “ 34. We are unable to agree with the reasoning adopted by the Tribunal as well a ...
Madhya Pradesh High Court (Gwalior Bench)
Ajay Vikram Singh Vs The State Of Madhya Pradesh & Another
.... not give rise to an offence of cheating and only in those cases the breach of contract would amount to cheating where there was any deception played from the very inception. If the intention to cheat has developed later on, the same cannot amount to cheating. 10. Learned counsel for the pe ...
Madhya Pradesh High Court (Jabalpur Bench)
Shankarsingh Vs The State Of Madhya Pradesh
.... nt of SHO D.S. Tambe (PW-14), but he admitted his signature on (Ex.P-8 – P-14) of arrest memo, disclosure memo and seizure memo. There is no material in cross-examination of SHO D.S. Tambe (PW-14) to infer an opinion that he was prejudiced against the accused persons. Therefore, sole statement o ...
Madhya Pradesh High Court (Indore Bench)
Lokesh Vs The State Of Madhya Pradesh And Another
.... icity of the appellants in commission of crime. Minor contradictions and omissions cannot be given weightage as they erupt because of lapse of time, educational and other background of the witnesses. It is expected of the Courts to examine statement of the witnesses in their entirety, correct pr ...
Madhya Pradesh High Court (Indore Bench)
Bakar Ali Vs The State Of Madhya Pradesh
.... th or hurt. Either part of above condition, if fulfilled, shall fulfill the second condition for offence. The third condition begins with the word “or”, i.e., or causes hurt or death to such person in order to compel the Government or any foreign State or international inter-governmental organis ...
Madhya Pradesh High Court (Indore Bench)
Saroj Katariya And Others Vs The State Of Madhya Pradesh And Others
.... e Government, then it will amount to initiation of the process of recall. 3.7. Lastly, reliance has been placed by learned Senior Counsel upon a recent judgment passed by the Division Bench in the case of Ruchi Soya Industries Limited (Export Unit) (Now Known as Patanjali Foods Limited) v/ ...
Madhya Pradesh High Court (Indore Bench)
Surendra Kumar Patwa Vs Dharmendra Vohra
.... itpal Singh Babbar reported in 2022 SCC OnLine P&H 1672 , in which the Court has dealt with the question as to whether Section 96 has any application upon the proceedings initiated under Section 138 of the N.I. Act against a personal guarantor of the corporate debtor and has answered the s ...
Madhya Pradesh High Court (Jabalpur Bench)
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
